Supreme Court - Daily Orders
The Chief Staff Officer (P And A) Eastern ... vs Karri Panduranga Rao on 1 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.34 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C)......CC NO(S).
1822/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/10/2014
IN WA NO. 2283/2005 PASSED BY THE HIGH COURT OF JUDICATURE AT
HYDERABAD FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH)
CHIEF STAFF OFFICER (P&A) EASTERN NAVAL COMMAND,
ANDHRA PRADESH AND ANR. PETITIONER(S)
VERSUS
KARRI PANDURANGA RAO RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Neeraj Kishan Kaul, ASG
Mr. V. Balaji, Adv.
Mr. R.M. Bajaj, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Exemption from filing certified copy of the impugned judgment is granted.
Delay condoned.
Issue notice.
In the meantime, operation of the impugned judgment dated 20th October, 2014 passed by the High Court of Hyderabad for the State of Telangana and the State of Signature Not Verified Andhra Pradesh in Writ Appeal No.2283 of 2005 shall remain Digitally signed by Vinod Lakhina Date: 2016.02.02 stayed.
18:23:53 IST Reason:
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER